Section 209 in The Bihar Motor Vehicles Rules, 1992
209. Restriction on dazzling light.
(1)The driver of a motor vehicle shall at all times when the light of the motor vehicle are in use, so manipulate them that danger or undue inconvenience is not caused to any person by dazzle.(2)Subject to the provisions of Rule 106 of the Central Motor Vehicles Rules, 1989, the State Transport Commissioner of the whole State may by notification in the official Gazette require the owners of the motor vehicles to employ such device or contrivance as may be specified in the notification to prevent the lights of such vehicle when in use from causing danger or undue inconvenience to any person by dazzle.(3)The District Magistrate may, by notification published in the official Gazette or in one of or more newspaper prohibit the use of lamps giving a powerful or intense light, within such areas or in such places under his jurisdiction, as may be specified in the notification.
